Section 13(2) in The Company Secretaries (Election to the Council) Rules, 2006
(2)The list shall contain full names in alphabetical order and the addresses, as published in the list of voters, of the validly nominated candidates for each constituency:Provided that if the names of two or more candidates are same, then person with earlier date of enrolment as a member shall be included in the list before other person or persons having the same name but having a subsequent date of enrolment.
